Riyas A.V vs District Level Authorization Committee

V.G.Arun, J

The 1st petitioner is a kidney patient, who requiring emergent organ transplantation surgery for survival. The 2nd petitioner, who is not a relative of the 1st petitioner, has volunteered to donate his organ. The 1st petitioner has submitted Exts.P9 and P10 applications along with requisite documents before the 2nd respondent. The 2nd respondent is stated to have forwarded the application to the 1st respondent. If so, it is for the 1st respondent to verify the documents, conduct necessary enquiry and take a decision.

The writ petition is hence disposed of, directing the 1st respondent to take up the petitioners' application forwarded by the 2nd respondent, verify the documents and, if necessary, call for certificate for altruism from the 3rd respondent and thereafter, take a decision at the earliest and at any rate, within three weeks from the date of receipt of a copy of this judgment.